NARENDRA NATH MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) LEARNED counsel appearing for the petitioner submits that the petitioner while was working as District Welfare Officer Incharge, Palamau, was transferred and posted at Bundu, Ranchi under the order as contained in Notification No. 1608 dated 28.6.2008, as Sub -Divisional Welfare Officer under the respondent no. 4, Suwarn Bara, District Welfare Officer, Ranchi, who has been much junior to the petitioner and, therefore, the order of tr'ansfer is quite bad but in spite of that, being an obedient officer of the State of Jharkhand, the petitioner joined the place of posting at Bundu and, therfore, the respondents be directed to consider the case of the petitioner relating to transfer in other district as District Welfare Officer Incharge.

(2.) AS against this, learned counsel appearing for the State submits that the petitioner has been transferred and posted in view of his request made, wherein it has been stated that since the petitioner has been retiring soon, he may be posted either in the district of Khunti or Gumla more so, on account of the fact that the petitioner has not been keeping good health and under these situations, the order has been passed and, therefore, the order of transfer cannot be said to be illegal.

(3.) IN view of the submissions made by learned counsel for the parties, this application is disposed of with a direction to the petitioner to file a fresh representation before the Secretary, Welfare Department, Government of Jharkhand, Ranchi (respondent no. 2) relating to his transfer to any other place including Palamau as District Welfare Officer Incharge within two weeks from today and the respondent no. 2 will be taking decision in this regard within four weeks from the date of receipt of representation.